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[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Gujarat - Subsection

Section 32A(3)(e) in Gujarat High Court Rules, 1993

(e)English translation of accompaniments to appeal or application; unless the Court has by a written order on an application of the advocate, suspended/dispensed with for a definite time, the requirements of Sub-rule (3)